VYASA DEVI Vs. BIHARI LAL

JUDGEMENT

(1.) The learned Civil Judge (Sr. Div) Court No.1, Una, District Una, H.P., upon, Civil Suit No. 221/92, instituted, as, plaintiff, by, Suhru Ram, against, Bihari Lal, declined, vis-?a-?vis, him, the, espoused declaratory relief, qua, his holding the status, as, a "Gair Marusi", vis-?a-?vis, the suit land. However it made decree, vis-?a-?vis, him and, against, Bihari Lal, whereupon, the latter became restrained from forcibly evicting him, from, the suit land excepting, though, his recoursing the process, of, law, Whether reporters of the local papers may be allowed to see the judgment? and, also, upon, Civil Suit No. 233/92 instituted, as, plaintiff, by, Bihari Lal, against, Suhru Ram, and, wherein the afore plaintiff rather claimed rendition, of, a decree of permanent injunction, it recorded, a, conjoint order, of, dismissal thereon(s).

(2.) Both the afore Civil Suits were decided, under, a common verdict, recorded, on, 10.5.2006, hence by the learned trial Judge. Both the aggrieved therefrom cast separate appeal(s) thereagainst, before, the learned Additional District Judge, Fast Track Court, Una, H.P.

(3.) Aggrieved Bihari Lal instituted, two, Civil Appeal(s) respectively bearing No. 16/06, and, No. 17/06, in as much, as, one became reared against the dismissal of his suit, for, injunction, and, other became reared against, the, part decreeing, vis-?a-?vis, the plaintiff Suhru Ram's suit, wherethrough, he become restrained, from, evicting Suhru Ram, from, the suit land except in due course, of, law. Suhru Ram instituted Civil Appeal No. 21/06 against, the, declining to him, the relief of declaration, qua his being pronounced, to be, holding the status of "Gair Marusi", vis-?a-?vis, the suit land. All the afore appeals were decided, under, a common verdict recorded on 6.12.2008, and, therethrough all the afore appeals, became dismissed.